Section 98A in The Orissa Co-operative Societies Act, 1962
98A. [ Mortgage by members of Scheduled Castes and Tribes. [Substituted by Orissa Act No.5 of 1970, Section 14-See Orissa Gazette Extraordinary dated 5.3.1970.]
- Notwithstanding anything contained in any other law for the time being in force, it shall not be necessary for persons belonging to the Scheduled Tribes or Scheduled Castes for obtaining the permission of any authority as required by any such law for mortgaging any immovable property belonging to him in favour of any Society including a [Co-operative Agricultural and Rural Development Bank.] [Substituted by Orissa Act No.5 of 1970, Section 14-See Orissa Gazette Extraordinary dated 5.3.1970.] ]
